Section 460K in The Mumbai Municipal Corporation Act, 1888
460K. Making of contracts.
- With respect to the making of contracts for the purposes of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] (including contracts relating to the acquisition and disposal of immovable property or any interest therein, or any right thereto) the following provisions shall have effect, namely : -(a)every such contracts shall be made on behalf of the corporation by the General Manager;(b)no such contract for any purpose which, in accordance with any provision of this Chapter, the General Manager may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has first been duly given;(c)[ no contract which will involve an expenditure exceeding [fifty lakhs rupees] [Clauses (c) and (d) were substituted by Maharashtra 27 of 1999, Section 169, (w.e.f. 23-4-1999).] shall be made by the General Manager unless the same is previously approved by the Brihan Mumbai Electric Supply and Transport Committee:Provided that, where the previous approval of the Committee is sought for any such contract by the General Manager, the Committee shall consider and dispose of such proposal within thirty days from the date of on which the item is first included in the agenda of any meeting of the Committee, failing which, the previous approval shall be deemed to have been given by the Committee for such contract on the last day of the period of thirty days aforesaid. A report to that effect shall be made by the General Manager to the Committee;(d)every contract made by the General Manager involving an expenditure exceeding [five lakhs rupees] [These words were substituted for the words 'one laid, rupees' by Maharashtra 17 of 2012, Section 5(2) (w.e.f. 4-8- 2012).] shall be reported by him within fifteen days after the same has been made to the Brihan Mumbai Electric Supply and Transport Committee];(e)the foregoing provisions of this section shall, as far as may be, apply to every contract which the General Manager shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.
